SHANKAR KUMAR BAHADUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner for following relief:-

(3.) The relevant facts necessary for disposal of the instant writ application is that on 12.09.2006, petitioner was served with memo of charge and he was informed that an enquiry is sought to be held against this petitioner and on 06.09.2006 he was served with the charge-sheet along with relevant documents. The Inquiry Officer during enquiry proceeding has exonerated this petitioner; however the disciplinary authority has imposed punishment upon him.